Section 8(3) in The Orissa Legislative Assembly Members' Jeep, Motor Cycle, Scooter or a Like Vehicle Advance Rules, 1986
(3)The Treasury Officer shall intimate the date on which the advance was drawn, to the Secretary, Orissa Legislative Assembly. The sanctioning authority shall then furnish to the Accountant-General, Orissa, a certificate that the agreement in Form I has been signed by the member drawing the advance and that it has been examined and found to be in order.
